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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(1) in The Bengal Excise Act, 1909

(1)No person who is licensed to sell foreign liquor or country spirit of consumption on his premises shall,-during the hours in which such premises are kept open for business,employ or permit to be employed, either with or without remuneration, any child under the age of fourteen years, in any part of such premises in which such liquor or spirit is consumed by the public.